Allahabad High Court
Smt. Shabnam Bano And Another vs Addl. Al Prin. Judge Family Court And ... on 31 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 16 Case :- MATTERS UNDER ARTICLE 227 No. - 2089 of 2022 Petitioner :- Smt. Shabnam Bano And Another Respondent :- Addl. Al Prin. Judge Family Court And Another Counsel for Petitioner :- Ambrish Kumar Dwivedi Hon'ble Brij Raj Singh,J.
Heard learned counsel for the petitioners.
The present petition has been filed for a direction being issued to court below (Additional Principal Judge, Family Court, Gonda- respondent No. 1) to decide the Case No. 85 of 2018 (Smt. Shabnam Bano And Another Vs. Shahid Ali), filed under Section 125(3) Cr.P.C. expeditiously and within a time-bound period.
Counsel for the petitioners contends that the matter is pending since 2018 but no decision has been taken till date. He has further submitted that the petitioners are co-operating in the trial and have not taken adjournments. Counsel for the petitioners.
In view of the aforesaid facts and submissions advanced, I direct the concerned court below to consider the case of the petitioners and ensure to decide it as expeditiously as possible preferably within a period of three months from today, in accordance with law. It is further clarified that no unnecessary adjournments will be granted to either of the parties.
The petition stands disposed of.
Order Date :- 31.5.2022 Arun K. Singh